K KUNJIKANNAN Vs. P C UTHAYYA

JUDGEMENT

(1.) IN support of the reference Mr. Kuttikrishna Menon has argued this case with great ability touching all aspects of the case particularly with reference to the order of the Munsif first Class Magistrate, as to how it is unsustainable. IN the view I am taking, I do not think it necessary to deal with all his arguments. The question whether a particular party has a right of way over any place, is a question of fact, and any finding based on the appreciation of the evidence should not be lightly interfered with in revision. IN the letter of reference made by the Sessions Judge, he says as fellows: